RAJIV KATARIA Vs. STATE & ANR.

JUDGEMENT

(1.) By this petition the Petitioner seeks quashing of FIR No. 21/2012 under Sections 452/523/506 IPC registered at PS Pul Prahlad Pur, Delhi on the complaint of Respondent No. 2. Learned Additional Standing Counsel for the State on instructions from SI Deepak Kumar, PS Pul Prahlad Pur states that besides the Petitioner there is no other accused involved in the present FIR and besides Respondent No. 2 no other victim is involved in the present FIR.

(2.) The Complainant/Respondent No. 2 Mr. Ravinder Kumar is present in person and is identified by the Investigating Officer. He states that the Petitioner and Respondent No. 2/Complainant have entered into a Compromise. He further states that in view of the settlement between the parties, he does not want to pursue the abovementioned FIR and the proceedings pursuant thereto.

(3.) In view of the fact that the parties have amicably resolved their differences of their own free will, volition and without any coercion and no useful purpose will be served in continuance of the proceedings, rather the same would create further acrimony between them, it would be in the interest of justice to quash the abovementioned FIR and the proceedings pursuant thereto. There is no legal impediment in quashing the FIR in question.